Section 20(1) in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980
(1)All fees payable under these Rules for registration, licensing, renewal of licences, appeals, etc., shall be paid in the local treasury under the head of account "087-Labour and Employment-Fees under the Bihar Inter-State Migrant Workmen-Regulation of Employment and Condition of Service Rules, 1980".
